(32)"Scheduled Tribes" shall have the same meaning as in the Constitution;[(32-a) "Secretary" means the Secretary of a District Panchayat;] [Inserted by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).][***] [[Clause (32-b) omitted by Tamil Nadu Act 17 of 2006 w.e.f. 14-7-2006.Before omission it was read as: 'Special Village Panchayat' means the Special Village Panchayat referred to in sub-section (4) of section 6;]]
